THE CHHATTISGARH CONTINGENCY FUND
Act, 2001.
(Chhattisgarh Bill No. 1 of 2001)
An Bill to provide for the establishment and maintenance of the Contingency Fund of the State of Chhattisgarh.
Be it enacted by the Chhattisgarh Legislature in the fifty second year of the Republic of India as follows:-
I. (1) This Act may be called as the Chhattisgarh Contingency Fund Act, 2001
Short title and
commencement.
(2) It shall come into force on the whole State of Chhattisgarh from its publication in the Official Gazette.
2. In this Act, unless there is anything repugnant in the subject of context, "the Fund" means the Contingency Fund of the State of Chhattisgarh established under section 3.
Definitions.
3. There shall be established a Fund in the nature of an imp rest entitled "The Contingency Fund of the State of Chhattisgarh" into which shall be paid from and out of the consolidated Fund of the State of Chhattisgarh a sum of forty crores of rupees. Establishment of
Contingency Fund.
4. The fund shall be held on behalf of the Governor by the Secretary to Government in the Finance Department, and no advances shall be made out of the Fund, except for the purposes of meeting unforeseen expenditure pending authorization of such expenditure by the Legislature of the State under appropriation made by Law.
Custody of Fund
and withdrawal
therefrom.
5. For the purpose of carrying out the objects of this Act, the State Government may make rules regulating all matters connected with or ancillary to the custody of payment of moneys into, and the withdrawal of moneys from the Fund.
Power to make
rules
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CHHATTISGARH ACT
(No. 7 of20l5) TIIE CHIIATTISGARH CONTINGENCi FT'IID (AMENDMENT) AgT, 2015 AnActto amend th€ Chhattisgarh Contingency Fund Acq 2001 (No. I of200t). ' Be it enacted by the Chhattisgarh Legislature in the Sixty-sixth Year ofthe Republic of India, as follows :-
shorl titl€ ard 1. (1) This Act may be called the Chhattisgarh Contingency Fund (Amendment) commellcement- Act,20l5. @ It shall come into force from the date ofits publication in the Official Gazette. Amendnent of 2. In Section 3 of the chhattisgarh contingency Fund Act,200l (No. l of200r), for thesection 3. word,.forty,,, the word ,,hunfed,, shall b-e substituted. rian-*, gau aur *ea
3